Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) vs Happy Home Corporation on 25 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.11 COURT NO.13 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 47888/2018
(Arising out of impugned final judgment and order dated 09-05-2018
in TA No. 465/2018 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX (CENTRAL) Petitioner(s)
VERSUS
HAPPY HOME CORPORATION Respondent(s)
(With appln for c/delay in filing SLP)
Date : 25-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. K.M.Natraj,ASG
Ms. Praveena Gautam,Adv.
Mr. D.L.Chidanand,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any good ground to entertain this petition. The Special Leave Petition is dismissed. Pending application(s), if any, stand disposed of.
Signature Not Verified(B.Parvathi) (Renu Kapoor) Digitally signed by BALA PARVATHI Date: 2019.01.28 Court Master Branch Officer 10:45:28 IST Reason: